Section 93(ii) in The Mumbai Municipal Corporation Act, 1888
(ii)the balance of the consolidated loan, at the same was defined in section 3, clause (3) of the [Bombay Municipality's Consolidated Loan Act, 1880] [Bombay 2 of 1865 was repealed by Bombay 3 of 1872.], due on various accounts, with interest thereon at the rate of four-and-a-half per centum per annum;
